(7)Notwithstanding anything contained in the foregoing sub-rules, the Divisional Forests Officer may, where he has reason to believe that a licensee is operating the saw-mill in contravention of the provision of these rules and conditions of the licence or the licensee is indulging in activities prejudicial to the interests of forest conservancy, at any time, [suspend the licence for a period not exceeding three months or revoke, the licence granted under these rules, without prejudice to any other action which may be, or may have been, taken under the Act, or these rules for such contravention or activities.] [Substituted for the words 'revoke and licence granted under this rule' by G.N. dated 19.8.1981.]
